Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Prof. Abdul Gani Bhat on 6 September, 2023
Author: Mohan Lal
Bench: Mohan Lal
Serial No. 03
Regular Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CPCR No. 03/2012
ROBKAR
... Petitioner(s)
Through: -
Mr Mubeen Wani, Dy. AG vice
Mr Mohsin-ul-Showkat Qadri, Amicus Curaie.
V/s
Prof. Abdul Gani Bhat
... Respondent(s)
Through: -
None. CORAM:
Hon'ble Mr Justice Atul Sreedharan, Judge Hon'ble Mr Justice Mohan Lal, Judge (ORDER) 06.09.2023 The Respondent has consistently refrained from appearing before this Court, despite the service of notice issued to him on 10 th of July, 2023.
Under the circumstances, as this is a Contempt Petition, issue bailable warrants for a sum of Rs.5,000/- against the Respondent for securing his appearance before the Court. The warrants shall be executed by SSP concerned. We make it clear that if on the next date of hearing, the Respondent refrains from appearance before this Court despite the issuance of bailable warrants against him, this Court shall be constrained to resort to coercive proceedings in the nature of issuance of non-bailable warrants to secure his presence on a day thereafter.
List on 6th of October, 2023.
(Mohan Lal) (Atul Sreedharan)
Judge Judge
SRINAGAR
September 6th, 2023
"TAHIR"